DEEPAK KUMAR Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) DEEPAK Kumar was employed with Punjab Agro Industries Corporation. His services were terminated in 1982. In 1985, he moved an application under Section 33-C (2) of the Industrial Disputes Act for computation of his salary after the alleged order of the termination. The application was contested by the management. A specific issue was framed i. e. issue No. 1 which is as under:

(2.) WHILE dismissing the above issue it was observed as under with respect to different powers and functions of the petitioners:-

(3.) A finding was given on the material aforesaid that the petitioner was not a workman and the application was dismissed. Subsequently, the petitioner raised an industrial dispute under Section 10 (1) C of the Act challenging his order of termination which was decided by the Labour Court on November 11, 1991. Copy of award is Annexure P/4. Finding given by the Labour Court earlier in Annexure P/1 was held to be binding that the petitioner was not a workman and hence the reference was answered accordingly. Before that a similar reference was made which was declined on technical grounds. Annexure P/4 award dated November 11, 1991 is under challenge in this Writ Petition.